- (1.) Aggrieved by order dated 22.07.2013 by Deputy Commissioner, Giridih whereby, the parwana issued in favour of the petitioner has been cancelled, the present writ petition has been filed.
(2.) The learned counsel for the petitioner submits that, without serving a copy of the report of the Circle Officer and without issuing a showcause notice, the allotment in favour of the petitioner has been canelled.
(3.) The learned counsel for the respondentState of Jharkhand refers to stand taken in the counteraffidavit and submits that, the petitioner suppressing the fact that he is not a landless person, obtained allotment in his favour and therefore, no showcause notice was required to be issued to the petitioner.;